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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(2) in The General Rules (Civil), 1986

(2)Completed cases to be decided by officer before proceeding on transfer.-After the receipt of the transfer order, a Presiding Officer may pronounce judgments only in those cases which arguments have been heard and completed and the date of delivery of judgment, already fixed, falls in between the period of his receiving the order of transfer and handing over the charge.